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[Cites 0, Cited by 0] [Section 48(6)] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(6)(a) in High Court of Chhattisgarh Rules, 2005

(a)All questions of fact arising for determination under this part shall be decided ordinarily upon affidavit, but the Court may direct that such other evidence be taken as it may deem fit.